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Judgment
Even though the respondents have produced a PPO bearing No. 194202200353 issued to the applicant, the applicant makes a complaint that the PPO has not reached the bank in question. On the applicant’s visiting the bank with a copy of the PPO, the bank refused to accept it on the ground that they will only accept a PPO which has been uploaded on the server of the Bank by the PCDA and only then action will be taken. The PCDA/respondents to clarify to us as to whether the PPO has been uploaded on the server of the bank and if not already done, it be done before the next date. That apart, we find from the PPO that a sum of Rs.6,83,153/- has been paid as gratuity to the applicant and this has to be recovered from the applicant.
Learned counsel for the applicant should seek instructions and inform us as to whether the applicant is willing to deposit the above amount in one instalment so that the payment of pension can be restored or else the respondents should clarify as to whether it is permissible to recover this amount of gratuity in instalments from the pension to be paid to the applicant.
Let these issues be clarified by the both applicant and the respondents before the next date.
List the matter on 11th May, 2022.
Copy of this order be given ‘Dasti’.